S.D. WADHWA Vs. CPIO

JUDGEMENT

(1.) None is present for the petitioner. Even a pass -over is not sought. Consequently, this Court has no other option but to proceed ahead with the matter. Present writ petition has been filed challenging the order dated 23rd June, 2015 passed by the Central Information Commission (CIC), whereby it has dropped penalty proceedings against the respondent on the ground that the order of the CIC had been complied with. The relevant portion of the impugned order is reproduced hereinbelow:

(2.) In the petition, it has been averred that the CIC failed to appreciate the ordeal suffered by four members of the society, and their Counsel for the last 20 years.

(3.) It is pertinent to mention that the present petition has been filed by a Counsel on the ground that four affected members are near and dear relatives of his.